CIT(Exemption) v. Reham Foundation

111 Taxmann.com 379High Court2019#15084 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 11 Section 11(1)Section 11(2)(c)Section 12 Section 13(9)Section 143(3)

Issues it is cited on

section 12ab(1)section 80g(5)section 12ab section 80g section 12a section 12 section 11 document

Judgments citing CIT(Exemption) v. Reham Foundation

KERALA CATHOLIC ASSOCIATION ,MUMBAI vs. INCOME TAX OFFICER EXEM WARD 1(4), MUMBAI

Appeal of the assessee is allowed

ITA 945/MUM/2025[2017-18]Status: DisposedITAT Mumbai29 Apr 2025AY 2017-18

Bench: Ms. Kavitha Rajagopal & Smt. Renu Jauhriआयकर अपील सं./Ita No. 945/Mum/2025 (निर्धारण वर्ा / Assessment Year :2017-18) Kerala Catholic V/S. Ito Exemption, Ward 1(4), Association बिधम Mumbai Kca Bhavan, St. Francis Of Room No. 612, 6Th Floor, Asis International School, Cumballa Hill Mtnl Te P.L. Lokhande Marg, Building, Pedder Road, Dr. Chembur, Mumbai, Gopalrao Deshmukh Marg, Maharashtra-400043 Mumbai, Maharashtra- 400026 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaatk3121E Appellant/अपीलधर्थी .. Respondent/प्रनिवधदी

For Appellant: Shri Tanzil R. PadvekarFor Respondent: Shri Ajit Pal Singh

Section 11(1)Section 11(2)Section 11(2)(c)Section 143(3)Section 250

…IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 945/MUM/2025 (निर्धारण वर्ा / Assessment Year :2017-18) Kerala Catholic v/s. ITO Exemption, Ward 1(4), Association बिधम Mumbai KCA Bhavan, St. Francis of Room No. 612, 6th Floor, Asis International School, Cumballa Hill MTNL Te P.L. Lokhande Marg, Building, Pedder Road, Dr. Chembur, Mumbai, Gopalrao Deshmukh Marg, Maharashtra-400043 Mumbai, Maharashtra- 400026 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAATK3121E Appellant/अपीलधर्थी .. Respondent/प्रनिवधदी…

GALLANTT FOUNDATION (FORMERLY KNOWN AS GOVIND FOUNDATION),GORAKHPUR vs. COMMISSIONER OF INCOME TAX(EXEMPTION), LUCKNOW

In the result, both the appeals of the assessee are allowed

ITA 297/LKW/2023[2023-24]Status: DisposedITAT Lucknow30 Sept 2024AY 2023-24

Bench: SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY (Accountant Member)

For Appellant: Sh. P.K. Kapoor, C.AFor Respondent: Sh. S.H. Usmani, CIT DR

Section 12ASection 80(5)Section 80G(5)Section 80G(5)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘B’ BENCH, LUCKNOW BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.296 & 297/Lkw/2020 A.Y.- 2023-24 Gallant Foundation (formerly CIT (Exemption), known as Govind Foundation), vs. Lucknow Bargadwa, Vikasnagar, U.P. PAN:AAATG5740R (Appellant) (Respondent) Assessee by: Sh. P.K. Kapoor, C.A. Revenue by: Sh. S.H. Usmani, CIT DR Date of hearing: 13.08.2024 Date of pronouncement: 30.09.2024 O R D E R PER SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER: These two appeals are filed by the assessee against the orders of the ld. C…

GALLANTT FOUNDATION( FORMERLY KNOWN AS GOVIND FOUNDATION),GORAKHPUR vs. COMMISSIONER OF INCOME TAX (EXEMPTION), LUCKNOW

In the result, both the appeals of the assessee are allowed

ITA 296/LKW/2023[2023-24]Status: DisposedITAT Lucknow30 Sept 2024AY 2023-24

Bench: SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY (Accountant Member)

For Appellant: Sh. P.K. Kapoor, C.AFor Respondent: Sh. S.H. Usmani, CIT DR

Section 12ASection 80(5)Section 80G(5)Section 80G(5)(i)

DISHA EDUCATION SOCIETY,RAIPUR vs. COMMISSIONER OF INCOME TAX, EXEMPTION, BHOPAL

In the result, both appeals of assessee are allowed

ITA 165/IND/2023[00]Status: DisposedITAT Indore22 Nov 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)Section 80G(5)(ix)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.164 & 165/Ind/2023 (Assessment Years:---) Disha Education CIT(Exemption) Society Bhopal Vs. 574/50, Disha Towers, Raipur (Appellant / Assessee) (Revenue) PAN: AAATD 5249C Appellant by Shri Sumit Nema, Sr. Adv. & Gagan Tiwari, AR Revenue by Ms. Simran Bhullar, CIT-DR Date of Hearing 02.11.2023 Date of Pronouncement 22.11.2023 O R D E R Per Vijay Pal Rao, JM: These two appeals by the Assessee are directed against the composite…

THE OXFORD EDUCATIONAL & CHARITABLE SOCIETY,FARIDKOT vs. THE COMMISSIONER OF INCOME TAX(EXEMPTIONS), CHANDIGARH

In the result, the appeal of the assessee is allowed

ITA 583/ASR/2016[]Status: DisposedITAT Amritsar31 Aug 2021

Bench: Sh. Laliet Kumar & Dr. M. L. Meenai.T.A. No. 583/Asr/2016 Assessment Year: N/A M/S The Oxford Educational & Vs. Cit(E), Charitable Society (Oxbridge Chandigarh. World School, Kotkapura) Hira Singh Nagar, Kotkapura, Faridkot (Punjab) [Pan: Aabtt6670Q] (Appellant) (Respendent)

Section 10Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE SH. LALIET KUMAR, JUDICIAL MEMBER AND DR. M. L. MEENA, ACCOUNTANT MEMBER I.T.A. No. 583/Asr/2016 Assessment Year: N/A M/s The Oxford Educational & Vs. CIT(E), Charitable Society (Oxbridge Chandigarh. World School, Kotkapura) Hira Singh Nagar, Kotkapura, Faridkot (Punjab) [PAN: AABTT6670Q] (Appellant) (Respendent) Appellant by Sh. Ashwani Kumar, CA. Respondent by Sh. J.S. Kahlo, CIT DR Date of Hearing 12.07.2021 Date of Pronouncement 31.08.2021 ORDER Per Dr. M. L. Meena, AM: This appeal of the assessee trust is directed against the order…

MESERS BAJAJ EDUCATIONAL SOCIETY,LUDHIANA vs. COMMISSIONER OF INCOME TAX (EXEMPTIONS), CHANDIGARH

The appeal of the assessee is allowed

ITA 517/ASR/2018[2018-19]Status: DisposedITAT Amritsar16 Aug 2021AY 2018-19

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 10Section 12Section 12A

…In the Income-Tax Appellate Tribunal, Amritsar Bench, Amritsar Before : Shri Laliet Kumar, Judicial Member And Dr. Mitha Lal Meena, Accountant Member ITA Nos.517/Amr/2018 Assessment Year - 2018-19 M/s. Bajaj Educational Society, V.S. CIT 19-B, Rajguru Nagar Chandigarh Ludhiana - 141012 PAN:AABTB5167C (Appellant) (Respondent) Appellant by Sh. Gaurav Sharma, C.A. Respondent by Sh. Anupam Kant Garg, DR. Date of Hearing 09.07.2021 Date of Pronouncement 16.08.2021 ORDER Per Laliet Kumar, J.M. This is an appeal preferred by the assessee against the order of the Learned Commissioner Exemption on the following g…